Section 2 in The U.P. Habitual Offenders' Restriction Act, 1952
2. Definitions.
(1)In this Act, unless there is anything repugnant in the subject or context,-(a)"Code" means the [Code of Criminal Procedure, 1898] [Now Code of Criminal Procedure, 1973.];(b)"District Magistrate" includes the Additional District Magistrate or any Magistrate of the first class specially empowered by the State Government to perform the functions of the District Magistrate under this Act;(c)"Habitual offender" means a person who before or after the commencement of this Act, has been sentenced to a substantive term of imprisonment, such sentence not having been set aside in appeal or revision, on not less than three different occasions for one or another of the offences set forth in the Schedule;(d)"order of restriction" means an order of the nature mentioned in Section 3;(e)"prescribed" means prescribed by rules made under this Act;(f)"settlement" means a settlement established or certified under Section 11;(g)"State Government" means the Government of Uttar Pradesh;(h)words and expressions used but not defined in this Act shall have the meaning assigned to them in the Code.(2)A person shall be deemed to be ordinarily residing at a place if he ordinarily lives there or maintains a house therein ready for occupation by him.
